VEENA Vs. SUDHARKAR AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed by an unfortunate mother who lost her 20 years old son in a motor vehicular accident that took place on 10.11.2013.

(2.) Rohit Lunihal was going on his motor cycle bearing registration No. HR-99-RBT-8316. The motor cycle was hit by a rashly and negligently driven Truck Mixer bearing registration No.HR-55-Q-3667 (for short 'the offending vehicle'). Rohit Lunihal was crushed under the front wheel of the truck. He died at the spot. FIR No. 837 dated 10.11.2013 was registered at Police Station Sector-7, Faridabad.

(3.) Mother of the deceased filed a claim petition under Section 166 of the Motor Vehicles Act, 1988 (for short 'the Act'). The Motor Accident Claims Tribunal, Faridabad (for short 'the Tribunal') vide its award dated 21.07.2014 awarded a sum of Rs.5,40,000/- along with interest at the rate of Rs.7.5% per annum.